Section 90(9)(iii) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 0] [Section 90(9)] [Section 90] [Entire Act]

State of Odisha - Subsection

Section 90(9)(iii) in The Bihar and Orissa Excise Act, 1915

(iii)prescribing the nature and regulating the arrangement of the premises in which any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable article'.] may be sold, and prescribing the notices to be exposed at such premises;

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State of Odisha - Subsection

Section 90(9)(iii) in The Bihar and Orissa Excise Act, 1915